Custom, Excise & Service Tax Tribunal
M/S Century Enka Ltd vs Commissioner Of Central Excise, Pune-I on 28 August, 2015
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT NO. II APPEAL NO. E/10/07-Mum (Arising out of Order-in-Appeal No. PI/264/2006 dated 19.07.2006 passed by the Commissioner of Central Excise (Appeals), Pune-I.) For approval and signature: Honble Shri Anil Choudhary, Member (Judicial) Hon'ble Shri Raju, Member (Technical) =====================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : Yes CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether their Lordships wish to see the fair copy : Seen of the order?
4. Whether order is to be circulated to the Departmental : Yes authorities?
===================================================== M/s Century Enka Ltd.
Appellant Vs. Commissioner of Central Excise, Pune-I Respondent Appearance:
Shri Mr. Kazam Shroff, Advocate for Appellant Shri V.K. Shastri, Asst. Commr. (A.R.) for Respondent CORAM:
SHRI ANIL CHOUDHARY, MEMBER (JUDICIAL) SHRI RAJU, MEMBER (TECHNICAL) Date of Hearing: 28.08.2015 Date of Decision: 28.08.2015 ORDER NO. Per: Anil Choudhary:
As prayed by appellant vide letter dated 27.08.2015, through its Company Secretary Mr. C.B. Gagrani, this appeal is permitted to be withdrawn.
(Pronounced in open Court) (Raju) (Anil Choudhary) Member (Technical) Member (Judicial) Sp 2 Appeal No. E/10/07-Mum